STATE OF HARYANA AND ANOTHER Vs. GURMEJ SINGH

JUDGEMENT

(1.) The challenge in the present revision petition is to the order passed by the learned Executing Court on 12.2.1994 directing the petitioner to make the payment of the financial benefits admissible to the plaintiff-decree-holder with effect from 5.4.1980 up to 13.4.1988 i.e. the date of his superannuation.

(2.) The plaintiff-respondent has filed a suit for declaration challenging the order of termination of his services vide order dated 1.4.1983. The said order of termination was passed as the plaintiff was found absent from duty for a very long period i.e. since 1.4.1980.

(3.) The said order was found to be void by the Civil Court on 19.11.1991 and plaintiff was found entitled to all consequential benefits. The operative part of the judgment reads as under :